Bombay High Court
Pr Commissioner Of Income Tax 6 vs Strides Pharma Science Limited on 24 November, 2025
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
2025:BHC-OS:22096-DB 906.IA.2859.2023.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.2859 OF 2023
IN
INCOME TAX APPEAL (L) NO.32051 OF 2022
Principal Commissioner of Income Tax 6 Applicant
versus
Strides Pharma Science Limited Respondent
_______
Mr.Suresh Kumar for Applicant.
Mr.Atul K.Jasani for Respondent
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 24th November 2025
P.C.
1. This interim application is filed by the Applicant-Revenue for condonation of delay of 100 days in filing the appeal. The Respondent is served and affidavit of service is placed on record.
2. The application is vehemently opposed by the learned counsel for the Respondent-Assessee.
3. Having perused the averments made in the application, sufficient cause is made out to condone the delay. In the interest of justice, the Interim Application is allowed in terms of prayer clause (a). Disposed of. No costs.
4. Office objections, if any, shall be removed within a period of eight weeks, failing which the appeal will stand dismissed without further reference to the Court.
(AARTI SATHE, J.) (G. S. KULKARNI, J.)
Digitally signed by
MANISH MANISH
SURESHRAO SURESHRAO THATTE
Date: 2025.11.25
THATTE 11:01:16 +0530
Page 1 of 1
Manish Thatte
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